Section 26(2)(g) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(2)(g) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

(g)prescribe the authority by whom and the place at which assessment shall be made in the case of an assessee having agricultural income in the jurisdiction of more than one assessing authority ;

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State of Jammu-Kashmir - Subsection

Section 26(2)(g) in The Jammu and Kashmir Agricultural Income Tax Act, 1962